P.C. Cherian vs The Palai Municipality
2024 Latest Caselaw 16053 Ker

Kerala High Court

P.C. Cherian vs The Palai Municipality on 7 June, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE EASWARAN S.
        FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                       WP(C) NO. 23524 OF 2018
PETITIONER:

            P.C. CHERIAN
            AGED 72 YEARS
            PONNUMPURAYIDOM HOUSE, VELLAPADU,
            PALAI P.O., KOTTAYAM, PIN-665 75.

            BY ADV
            SRI.GEORGEKUTTY MATHEW


RESPONDENTS:

    1       THE PALAI MUNICIPALITY
            REPRESENTED BY ITS SECRETARY, PALAI P.O.,
            KOTTAYAM DISTRICT, PIN-66575.

    2       THE REVENUE DIVISIONAL OFFICER
            PALAI P.O., KOTTAYAM DISTRICT, PIN-66575.

    3       THE ENVIRONMENTAL ENGINEER
            KERALA STATE POLLUTION CONTROL BOARD,
            DISTRICT OFFICE, KOTTAYAM, PIN-686 001.

    4       THE DISTRICT TOWN PLANNER
            ST.ANTHONY'S CHURCH COMPLEX, MUNICIPAL BUS STAND,
            NAGAMPADOM, KOTTAYAM, PIN-686 001.

    5       THE DISTRICT OFFICER
            GROUND WATER DEPARTMENT,
            MINI CIVIL STATION,
            KOTTAYAM, PIN-686 001.

    6       KRISHNAPRASAD
            INCHANAL HOUSE, VALLICHIRA P.O., KOTTAYAM, PIN-686 636.

            BY ADVS.
            SRI.SUJITH MATHEW JOSE
            SRI.ABY J AUGUSTINE
            SRI.MATHEW JOHN K
            SRI.MATHEW DEVASSI
 WP(C) NO. 23524 OF 2018         -2-



OTHER PRESENT:

            SMT. PREETHA. K. K., Sr. G. P.


     THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION    ON   07.06.2024,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 23524 OF 2018     -3-



                          JUDGMENT

When the matter is taken up for consideration,

learned counsel for the petitioner submits that the

petitioner will be permitted to withdraw the writ petition

with liberty to take appropriate steps against the illegal

grant of building permit for construction of a commercial

building. Writ petition is closed with aforesaid liberty.

Sd/-

EASWARAN S. JUDGE

vv

APPENDIX OF WP(C) 23524/2018

PETITIONER EXHIBITS

EXT.P1: TRUE COPY OF THE APPLICATION UNDER THE RIGHT TO INFORMATION ACT DATED 17.05.2018.

EXT.P2: TRUE COPY OF THE INFORMATION GIVEN ON 07.06.2018 BY THE PUBLIC INFORMATION OFFICER OF THE RESPONDENT MUNICIPALITY IN PURSUANCE TO EXT.P1.

EXT.P3: TRUE COPY OF THE MASS PETITION DATED 01.06.2018 SUBMITTED BEFORE THE FIRST RESPONDENT.

EXT.P4: TRUE COPY OF THE OBJECTION DATED 22.06.2018 SUBMITTED BEFORE THE FOURTH RESPONDENT.

EXT.P5: TRUE COPY OF THE REPRESENTATION DATED 24.06.2018 SUBMITTED BEFORE THE FIRTH RESPONDENT.

EXT.P6: TRUE COPY OF THE REPRESENTATION DATED 24.06.2018 SUBMITTED BEFORE THE SECOND RESPONDENT.

EXT.P7: TRUE COPY OF THE LETTER IN THIS REGARD DATED 17.05.2018 ISSUED BY THE THIRD RESPONDENT TO THE FIRST RESPONDENT.

EXT.P8: TRUE COPY OF THE MASS PETITION SUBMITTED BEFORE THE FIRST RESPONDENT.